DHARA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary/challan papers.

(2.) This is the applicant's first bail application filed under Sec. 483 of B.N.S.S./ 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.37/2026 registered at Police Station Garoth, District Mandsaur (MP) for offence punishable under Ss. 309 (4) and 115(2) of B.N.S., 2023. The applicant is in custody since 27/1/2026.

(3.) The allegation against the applicant is of his involvement in the aforesaid case of robbery, as the motorcycle of the complainant was taken forcefully by the applicant.